MOHAMMED ABDUL SALAM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition, under Article 226 of the Constitution of India, is filed by the petitioners, seeking Writ of Mandamus, holding that the action of the respondents in not conducting survey of lands in Survey No.454/A admeasuring Ac.02-11 guntas belonging to petitioner No.1, in Sy.No.454/AA1/1 admeasuring Ac.01-06 guntas belonging to petitioner No.2 and Ac.01.05 guntas belonging to petitioner No.3, situated at Maheshwaram Revenue Village and Mandal, Ranga Reddy District, is bad, illegal, arbitrary, and violation of principles of natural justice and violative of Articles 14, 19, 21, & 300-A of the Constitution of India and consequently, direct the respondents to survey the said lands.

(2.) Heard the learned counsel for the petitioners, learned Assistant Government Pleader for Revenue for respondents and perused the record.

(3.) Learned counsel for the petitioners would contend that though the petitioners have filed an application dated 23.10.2019 complying all the requirements, no survey has been conducted so far. The petitioners filed photo copies of Pattadar pass books and Pattadar pahani copies to prove their ownership over the subject lands.